Section 3(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)For the efficient performance of the functions of the corporation, there shall be the following municipal authorities of the corporation, namely:-(a)[ a Mayor; [Substituted by Tamil Municipal Laws (Sixth Amendment) Act, 2008 (Tamil Nadu Ac, 38 of 2008).](aa)a council;](b)standing committees; [x x x] [The word 'and' was omitted by Act 26 of 1994.](bb)[ the Wards Committee; and] [Sub-clause(bb) was inserted by Act 26 of 1994.](c)a Commissioner
